Section 81(2) in The Maharashtra Value Added Tax Act, 2002
(2)In computing the period of limitation, in respect of any proceedings under this Act, the time during which the proceedings remained stayed under the order of [a competent Court or Tribunal] [These words were substituted by Maharashtra 14 of 2005 (w.e.f. 1-4-2005), Section 45.] shall be excluded.
